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Judgment
Heard Ms. Poojari Srilekha, learned counsel for the petitioner, learned Assistant Government Pleader for Endowments for respondent Nos.2, 3 and 5, Mr. Putta Krishna Reddy, learned standing counsel for Municipalities for respondent No.4, and learned Assistant Government Pleader for Home for respondent No.6.
Learned standing counsel for respondent No.4 placed on record written instructions and submitted that on receipt of representation of the petitioner regarding unauthorized construction and encroachments made by obstructing public road and proposed procession route of Sri Chennakeshwara Swamy Temple, Gadwal, records were verified and physical inspection was done by concerned authorities. It was found that temporary structures were made by the people belonging to temple priest family (petitioner also belongs to the same family) and they are in existence since thirty (30) years. On enquiry, it was found that temporary shed owners submitted papers to the office of respondent No.4 and they are under examination.
In view of the above, without going into the merits of the case, the writ petition is disposed of, directing respondent No.4 to consider the representation dated 05.10.2026 of the petitioner for removing unauthorized encroachments and obstructions affecting the public approach road and proposed procession route of Sri Chennakeshwara Swamy Temple, Gadwal, and pass orders, in accordance with law, by issuing notice to the petitioner and all other concerned/interested persons, by affording opportunity of hearing to them, within a period of five (5) days from the date of receipt of a copy of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.